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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2) in The Haryana Electricity Reform Act, 1997

(2)The Chairman of the Commission and other members shall receive such remuneration and other allowances as provided in Schedule I and shall be governed by such conditions of service as may be prescribed from time to time under the rules.Provided that the terms shall not be varied to their disadvantage during the tenure of the appointment.